This Act shall apply to,—(a)a citizen of India; or(b)a citizen of any other country; or(c)a company, body corporate, corporation, partnership firm, joint venture, an association of persons or any other entity incorporated, established or registered as such under any law in force in India; or(d)any vessel or aircraft registered in India or outside India, if such person, vessel or aircraft is part of an Indian expedition to Antarctica under a permit issued under this Act and shall include any such vessel or aircraft which is registered in India but chartered by any other Party for entering into Antarctica;(e)Antarctica, comprising of the following areas, namely:—(i)the continent of Antarctica, including its ice-shelves;(ii)all islands south of 60 ñ South Latitude, including their ice-shelves;(iii)all areas of the continental shelf that are adjacent to that continent or to those islands that are south of 60 ñ South Latitude;(iv)all sea and air space south of 60 ñ South Latitude; and(v)the area specified in Article I of the Convention on the Conservation of Antarctic Marine Living Resources.
